Kerala High Court
Remanan M vs Jiji G.S on 15 November, 2024
2024:KER:86622
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA, 1946
CRL.REV.PET NO.1443 OF 2015
JUDGMENT DATED 22.08.2015 IN CRL.APPEAL NO.543 OF 2011 OF THE
ADDITIONAL SESSIONS COURT - 1, TRIVANDRUM ARISING FROM THE ORDER
DATED 20.09.2011 IN MC NO.94 OF 2010 OF THE JUDICIAL FIRST CLASS
MAGISTRATE COURT -III,NEYYATTINKARA
REVISION PETITIONER/APPELLANT/RESPONDENT:
REMANAN M
AGED 47 YEARS
S/O.MADHAVAN, RESIDING AT VISAKH NIVAS, THOZHICHAL,
AZHAKULAM, KOVALAM P O, THIRUVANANTHAPURAM,
BY ADVS.
Shabu Sreedharan
SIDHARTHAN V.K.(K/281/1987)
ABDUL HAMEED (NALAKATH)(K/153/1993)
S.DHEERENDRAKUMAR(K/989/2005)
GOKUL R.NAIR(K/900/2007)
S.SIVACHALAM(K/001261/2018)
RESPONDENTS/RESPONDENTS/COMPLAINANTS:
1 JIJI G.S
AGED 38 YEARS, W/O.RAMANAN , SOBHA BHAVAN,
KOTTUKONAM,
KUDANAVILA P O, NEYYATTINKARA, THIRUVANANTHAPURAM
2 STATE OF KERALA
REP BY PUBLIC PROSECUTOR, HIGH COURT OF
KERALA,ERNAKULAM - 682 031
BY ADVS.
SRI.V.R.GOPU
SRI.J.NARAYANA PILLAI
SRI.SANAL.P.RAJ-PP
2024:KER:86622
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Crl.R.P.Nos.1443 and 1450 of 2015
THIS CRIMINAL REVISION PETITION HAVING BEEN FINALLY HEARD
ON 15.11.2024, ALONG WITH Crl.Rev.Pet.1450/2015, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
2024:KER:86622
3
Crl.R.P.Nos.1443 and 1450 of 2015
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA, 1946
CRL.REV.PET NO. 1450 OF 2015
JUDGMENT DATED 22.08.2015 IN CRL.APPEAL NO.28 OF 2012 OF THE
ADDITIONAL SESSIONS COURT-1, TRIVANDRUM ARISING FROM THE ORDER
DATED 20.09.2011 IN MC NO.94 OF 2010 OF THE JUDICIAL FIRST CLASS
MAGISTRATE COURT -III,NEYYATTINKARA
REVISION PETITIONER/RESPONDENT/RESPONDENT:
RAMANAN.M
S/O.MADHAVAN, AGED 51 YEARS, RESIDING AT VISAKH
NIVAS, THOZHICHAL, AZHAKULAM, KOVALAM P.O,
THIRUVANANTHAPURAM.
BY ADVS.
SIDHARTHAN V.K.
ABDUL HAMEED (NALAKATH)
S.SIVACHALAM
GOKUL R.NAIR
RESPONDENTS/APPELLANT/COMPLAINANTS:
1 JIJI.G.S
AGED 34 YEARS, W/O.RAMANAN, SOBHA BHAVAN,
KOTTUKONAM, KUDANAVILA P.O, NEYYATTINKARA,
THIRUVANANTHAPURAM.
2 STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA
BY ADVS.
SRI.V.R.GOPU
SRI.J.NARAYANA PILLAI
THIS CRIMINAL REVISION PETITION HAVING BEEN FINALLY HEARD
ON 15.11.2024, ALONG WITH Crl.Rev.Pet.1443/2015, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
2024:KER:86622
4
Crl.R.P.Nos.1443 and 1450 of 2015
P.G. AJITHKUMAR, J.
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Crl.R.P.Nos.1443 and 1450 of 2015
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Dated this the 15th day of November, 2024
ORDER
These revision petitions were filed challenging the
common judgment in Criminal Appeal No.543 of 2011 and 28
of 2012 on the files of the Sessions Court,
Thiruvananthapuram. As per the judgment dated 22.08.2015,
Additional Sessions Judge - I, Thiruvananthapuram dismissed
Criminal Appeal No.543 of 2011 and allowed Criminal Appeal
No.28 of 2012 in part. Criminal Appeal No.543 of 2011 was filed
by the petitioner challenging the order of the Judicial Magistrate
of the First Class - III, Neyyattinkara granting an order of
residence and monthly maintenance in favour of the 1st
respondent wife. The appellate court apart from confirming the
order of residence, enhanced the monthly maintenance from
Rs.1500/- to Rs.3000/-.
2. In these revision petitions, several interim orders
were to be passed in connection with the dispute concerning
2024:KER:86622
Crl.R.P.Nos.1443 and 1450 of 2015
occupation of the shared household. On 03.02.2016 this Court
granted an interim stay against the execution of the
maintenance order in favour of the 1st respondent in M.C.No.94
of 2010. Later as per the order dated 16.02.2016, the said
order was modified, and the petitioner was directed to make
payment of monthly maintenance at the rate of Rs.1500/-.
3. When these matters were taken up for hearing on
13.11.2024, there was no representation for the petitioner.
Therefore, these petitions were adjourned to today. The
petitioner or his counsel did not turn up today also.
In the said circumstances, these revision petitions are
dismissed for default.
Sd/-
P.G. AJITHKUMAR, JUDGE
PV
